SHYALASHRI Vs. STATE

JUDGEMENT

(1.) Accused No.2, in Crime No.16/2023 registered by Lokayukta Police Station, Davanagere, for the offences punishable under Ss. 7(a), 7(b) and 12 of the Prevention of Corruption Act, 1988 (Amended Act, 2008) (" the P.C.Act" for short), is before this Court seeking regular bail under Sec. 439 Cr.P.C.

(2.) Heard the learned counsel for the parties.

(3.) The complainant Sri D. G. Raghunatha, S/o late D.Gopalarao, had lodged a complaint dtd. 13/10/2023 before the Police Inspector, Lokayuktha, Davanagere alleging that he had approached accused No.4/Inspector of Excise for the purpose of availing C.L.-7 Bar License in his property known as DGR Amusement Park, near 2nd Railway Gate, Amaravathi, Harihara. For the purpose of sanctioning of C.L.-7 bar license, accused Nos.4 and 5 allegedly informed him that he may have to spend about Rs.60.00 lakhs and the complainant allegedly informed that he was ready to bare the expenditure, but asked them to reduce the amount. Subsequently, accused Nos.4 and 5 also had visited the complainant's amusement park on 16/8/2023 and thereafter, the complainant had made an application in the requisite form on 22/8/2023 for the purpose of sanction of C.L.-7 License.